(1.) IN W.P.No. 9793 of 1999, the petitioner, hereinafter referred to as the transferor, owner of premises bearing Door No.3, Krishmanachari Avenue, Adyar, Chennai-20 has prayed for the issue of a writ of certiorari to call for the proceedings of the first respondent-Appropriate Authority, Chennai-34, bearing No.A.A/MDS/No.2(243) 5/98-99, dated 28.5.1999 passed under section 269(UD) of the INcome Tax Act, 1961 and quash the same.
(2.) W.P.No:9956 of 1999 has been filed by the two petitioners, who are the transferees who have entered into an agreement to purchase, hereinafter referred to as transferees to call for and quash the proceedings of the first respondent-Appropriate Authority, Chennai-34, bearing No.A.A/MDS/No.2(243) 5/98-99, dated 28.5.1999 passed under section 269UD(1) of the Income Tax Act, 1961.
(3.) THE transferor C.R.Venkatachalam is the owner of the premises bearing Door No.3, Krishnamachari Avenue, Adyar, Chennai-20. THE extent of the said land being 3612 sq.ft., and the extent of building being 1442 sq.ft., in ground floor and 222 sq.ft., in the first floor. THE transferor and transferees entered into an agreement to sell and purchase the said premises for an apparent consideration of Rs.28 lakhs on 10.2.1999. THE transferees who have entered into an agreement with the transferor also claim oral tenancy. THE tranferor and transferees filed a statement in Form No.37-I in respect of the agreement dated 10.2.1999 entered between themselves.